Section 29B(3) in U.P Consolidation of Holdings Act, 1953
(3)Where any land, in respect of which compensation is paid under sub-section (1), is in the occupation of an asami, there shall be paid to the asami, out of the compensation payable to the [bhumidhar with transferable rights or bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991). ], as the case may be, an amount equal to 5 per cent of such compensation in respect of the right, the title and interest of the asami therein.
